RAJENDRA PRASAD PUROHIT Vs. STATE OF U P

JUDGEMENT

(1.) BY means of this petition, moved under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred as Cr.P.C.), the petitioner has sought quashing of the proceedings of Criminal Case No. 687 of 1995; State Vs. Lalita Prasad and others, relating to offences punishable under Section 395, 429, 504, 506 of I.P.C., pending in the court of Chief Judicial Magistrate, Gopeshwar, District Chamoli.

(2.) HEARD learned counsel for the parties and perused the affidavit, counter affidavit and rejoinder affidavit filed on behalf of the parties.

(3.) LEARNED counsel for respondent No. 2 drew attention of this Court to the statement made by the complainant to the Investigating Officer (copy of which is filed with the counter affidavit of the State), and contended that there is sufficient material to summon the accused.